Section 158(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)For the purpose of this section, section 28 of the Bombay Stamp Act, 1958, shall be read as if it specifically required the particulars therein referred to be set forth separately in respect of-(a)property situated in the jurisdiction of any Zilla Parishad; and(b)property not situated in the jurisdiction of any Zilla Parishad.
